JAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioners seek a writ of mandamus/direction, inter alia, not to conduct fresh training course of armorer without declaring the result of the petitioners, who have already undergone training course of Armorer.

(2.) THE facts, in nutshell, are that the petitioners are constables of Chhattisgarh Armed Forces. They were selected by order dated 11. 01. 2007 (Annexure P/2) to undergo Armorer training and accordingly, they have undergone training from 15. 01. 2007 to 19. 05. 2007. In the midst of the training, the training course was cancelled and no result was declared thereafter.

(3.) SHRI Shrivastava, learned counsel appearing for the petitioners submits that the petitioners ought to have been given priority in sending them again for training course as they have completed more than half of the training course as without any fault on their part, the course has been declared cancelled. The respondents are proceeding with a fresh batch ignoring the claim of the petitioners completely knowing fully well that the training course of the petitioners have been cancelled in the midst of the course. Shri Shrivastava further submits that new persons are being sent for training course without giving any weightage or preference to the petitioners who have already completed 828 period of the training course.